Delhi High Court - Orders
M/S Genetix Biotech Asia Pvt. Ltd. & Ors vs Municipal Corporation Of Delhi on 28 February, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~90
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2530/2023
M/S GENETIX BIOTECH ASIA PVT. LTD. & ORS. ..... Petitioners
Through: Mr. Ayush Gupta, Advocate
versus
MUNICIPAL CORPORATION OF DELHI ..... Respondent
Through: Mr. Ashutosh Gupta, Standing Counsel
for MCD
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 28.02.2023 CM APPL. 9681/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 2530/2023 and CM APPL. 9680/2023 (Interim Relief)
1. By way of the present petition filed under Article 226 of the Constitution of India, the petitioners apprehend that the property bearing No. 9/54, Kirti Nagar, Industrial Area, New Delhi (hereinafter, referred to as the 'subject property') would be sealed without giving sufficient opportunity to the petitioners.
2. Learned Standing Counsel for MCD submits that the proceedings are still pending before the respondent in pursuance of the directions dated 09.01.2023 passed by the Appellate Tribunal, MCD whereby the matter was remanded back for fresh consideration. He further submits that in fact a Digitally Signed By:SANGEETA ANAND Signing Date:01.03.2023 14:08:12 personal hearing is scheduled for today itself. He, on instructions, also submits that before taking the sealing action, if any, a copy of the sealing order would be provided to the petitioners three working days in advance.
3. In view of the above, the present petition is disposed of alongwith the pending application.
MANOJ KUMAR OHRI, J FEBRUARY 28, 2023 na Digitally Signed By:SANGEETA ANAND Signing Date:01.03.2023 14:08:12